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State of Madhya Pradesh - Section

Section 712 in Criminal Courts - Rules and Orders

712. Inspection notes by Sub-Divisional Magistrates shall be submitted to the District Magistrate. The original shall be filed in the District Magistrate's Office and the duplicate sent to the Court which has been inspected. The Court, having recorded such notes and explanations as are necessary, shall return it to the Sub-Divisional Magistrate, who shall forward it to the District Magistrate with such comments as he thinks needed.